Devendra Khade vs The State Of Madhya Pradesh
2023 Latest Caselaw 15338 MP

                                                            1
                            IN    THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                            ON THE 19 th OF SEPTEMBER, 2023
                                         MISC. CRIMINAL CASE No. 16714 of 2018

                           BETWEEN:-
                           1.    DEVENDRA KHADE S/O HORILAL KHADE, AGED
                                 ABOUT 37 YEARS, PREM NAGAR PATHAKHEDA,
                                 DISTRICT BETUL (MADHYA PRADESH).

                           2.    HORILAL S/O BHAIYALAL KHADE, AGED ABOUT
                                 62 YEARS, CHINCHADA P.S MULTAI, DISTRICT
                                 BETUL (MADHYA PRADESH).

                           3.    SMT. KAMLA BAI W/O HORILAL KHADE, AGED
                                 ABOUT       60     YEARS, CHINCHADA   P.S
                                 MULTAI, DISTRICT BETUL (MADHYA PRADESH).

                                                                                      .....PETITIONERS
                           (BY SHRI P.S. CHOUHAN - ADVOCATE)

                           AND
                           1.    THE STATE OF MADHYA PRADESH THR. THE
                                 POLICE STATION SARNI BETUL (MADHYA
                                 PRADESH)

                           2.    SMT. MINAKSHI W/O NEELESH DEVENDRA
                                 KHADE, AGED ABOUT 35 YEARS, C/O ROSHAN
                                 BHADE, GUPTA CATERS WARD NO. 36 BADGONA,
                                 TEH. GHODADONGRI, DISTRICT BETUL (MADHYA
                                 PRADESH).

                                                                                     .....RESPONDENTS
                           (BY SHRI AKSHAY NAMDEO - GOVERNMENT ADVOCATE)

                                 This application coming on for admission this day, the court passed the
                           following:
                                                             ORDER

Petitioners have filed this petition under Section 482 of the Code of

Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 20-09-2023 17:13:02

Criminal Procedure for quashing of FIR registered at Crime No. 104/2017, Police Station Sarni, District Betul (M.P.) alongwith its consequential proceedings.

As per report received from trial Court, case has already been decided by judgment dated 30.05.2019 and petitioners have been acquitted. In view of same, petition has become infructuous.

Petition is dismissed as infructuous.

(VISHAL DHAGAT) JUDGE vkt

Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 20-09-2023 17:13:02